PRINCIPAL COMMISSIONER INCOME TAX, SURAT-2 vs. SHRI JAGDISHBHAI T HAPANI

ORAL JUDGMENT (PER : HONOURABLE MR.JUSTICE M.R. SHAH) [1.0] Feeling aggrieved and dissatisfied with the impugned order dated 12.07.2017   passed   by   the   learned   Income   Tax   Appellate   Tribunal (hereinafter referred to as "Tribunal") in ITA No.2165/Ahd/2014 for Assessment Year 2000­01 by which the learned Tribunal has dismissed the said appeal preferred by the Revenue confirming the deletion made C/TAXAP/680/2018 JUDGMENT by the learned CIT(A) deleting the addition of Rs.97,00,997/­ made by the Assessing Officer, the Revenue has preferred the present Tax Appeal with the following proposed questions of law. “(A)

Whether on the facts and circumstances of the case and in law the Hon’ble ITAT was justifying in deleting the addition made by the AO ignoring the modus operandi of the assessee group of creating bogus capital by inflating the capital balance without any basis   found   during   the   course   of   survey   action   and   same   was admitted   by   Shri   Pankaj   Danawala,   Chartered   Accountant   u/s 131(1A)? (B)

Whether on the facts and circumstances of the case and in law the Hon’ble ITAT erred in upholding the order of the ld. CIT(A) without appreciating the fact that Shri Jagdish Hapani must have been having unaccounted income at the time of creation of capital in the name of group, which was intended to be brought for their benefit as and when it is needed? (C)

Whether on the facts and circumstances of the case and in law the Hon’ble ITAT erred in upholding the order of the ld. CIT(A) without   appreciating   the   fact   that   the   assessee   did   not   submit required details despite giving number of opportunities during the set­aside   assessment   proceedings,   the   AO   had   rightly   made   the addition in absence of any details submitted by the assessee? (D)

On the facts and circumstances of the case and in law, the Hon’ble ITAT ought to have set­aside the order of the ld. CIT(A) and restored the order of the Assessing Officer?” [2.0] The facts leading to the present Tax Appeal in nut­shell are as under: [2.1] That   the   assessee   filed   the   return   of   income   for   AY   2000­01 declaring total income of Rs.72,3281/­. That thereafter a survey under Section 133A of the Income Tax Act was carried out in the case of one Shri Pankaj Danawala (Chartered Accountant) by the Department on 11.03.2005. During the course of survey, he was found to have created large number of capital build up cases for the benefit of his various clients, assessee was one of them. During the search, number of paper C/TAXAP/680/2018 JUDGMENT entries were found out. On the basis of such paper entries and the statement of the aforesaid searched person the Assessing Officer made the addition of Rs.97,00,997/­ as unexplained capital introduction. It is required to be noted that assessment was framed under Section 147/148 of the Income Tax Act. [2.2] Feeling aggrieved and dissatisfied with the assessment order and the addition made by the Assessing Officer of Rs.97,00,997/­ on account of unexplained capital introduction, the assessee preferred appeal before the learned CIT(A). The learned CIT(A) deleted the aforesaid addition mainly on two  grounds viz.  (1) that  the statement of  the searched person viz. Pankaj Danawala was not on oath and the same was not admissible in evidence and that the paper entries were not even utilized by the assessee in the later years. [2.3] Feeling aggrieved and dissatisfied with the order passed by the learned   CIT(A),   the   Revenue   preferred   appeal   before   the   learned Tribunal and by impugned order the learned Tribunal has dismissed the said  appeal  preferred  by  the  Revenue  and  has  confirmed  the  order passed   by   the   learned   CIT(A)   deleting   the   addition   made   by   the Assessing Officer. [2.4] Feeling aggrieved and dissatisfied with the impugned order passed by the learned Tribunal, the Revenue has preferred the present Tax Appeal with the aforesaid proposed questions of law. [3.0] We have heard Mrs. Raval, learned Counsel appearing on behalf of   the   Revenue.   We   have   considered   and   gone   through   in   detail assessment order by which the Assessing Officer made the addition of Rs.97,00,997/­ on account of unexplained capital introduction and the order passed by the learned CIT(A) as well as the learned Tribunal. C/TAXAP/680/2018 JUDGMENT [3.1] One of the grievance made by the learned Counsel appearing on behalf of the Revenue is the finding recorded by the learned CIT(A) that the statement of the searched person was not on oath. However, keeping that question aside, what is required to be considered is the finding recorded by the learned CIT(A) as well as the learned Tribunal that nothing is on record and/or there was no material before the Assessing Officer that infact the assessee utilized / taken advantage of the paper entries in the later years. In absence of any such material and/or finding that the assessee utilized / taken advantage of the paper entries which were found during the search of the aforesaid searched person, as rightly observed by the learned CIT(A) as well as the learned Tribunal, no such addition could have been made by the Assessing Officer on account of unexplained capital introduction. No error has been committed by the learned Tribunal in dismissing  the appeal and confirming the  order passed   by   the   learned   CIT(A)   deleting   the   addition   made   by   the Assessing Officer on account of unexplained capital introduction. No substantial question of law arise in the present Tax Appeal. [4.0] Under   the   circumstances,   present   Tax   Appeal   deserves   to   be dismissed and is, accordingly, dismissed.

Sd/­ (M.R. SHAH, J.)

Sd/­ (A.Y. KOGJE, J.)

Ajay**